- Bhumi Prabandhak Samiti may take up the management itself of the hats, bazars and melas, which are entrusted to it, for management and recover the customary dues as tehbazari etc. or give contract to somebody by auction. In the former case when the management is done by the Bhumi Prabandhak Samiti it should also make necessary arrangements for the convenience of the stall keepers and the persons coming to the hat, bazar or mela. The customary dues should, as far as possible, be not increased.In the case of cattle markets, the Bhumi Prabandhak Samiti should arrange for a clerk to note down all sales of cattle on printed receipt forms obtainable from the Collector.In respect of religious fairs the management should be made in such a manner as not to offend the religious susceptibilities of the community concerned. The Bhumi Prabandhak Samiti should form a small up-samiti composed exclusively of persons of the religious concerned to manage such fairs.A religious hat, bazar or mela which has only partly vested in the State should, as far as possible, be managed as one unit by forming a small Up-Samiti as above. If such an arrangement is not possible the part of the hat, etc., which had vested in the State shall be managed by the local body concerned without in any way interfering with the other part held by the religious institution on its own land. If the total income of such hat, bazar or mela is Rs. 2,000 or above and it. is not held more than twice a year then the part of the hat, etc., which has vested in the State will be managed by the [Zila Parishad] [Now recognized as 'Zila Panchayat' by U.P. Act No. 9 of 1994.], irrespective of the fact that such part brings much less income. On the other hand if the said annual income is below Rs. 2,000 or if it is Rs. 2,000 or more but the hat, etc. is held more than twice a year, the part which has vested in the State will be managed by the Gram Sabha.
